Supreme Court - Daily Orders
Rajshah Enterprises Pvt.Ltd. vs C.P. Meena Deputy Commissioner Of ... on 8 August, 2016
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ITEM NO.33 COURT NO.10 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 22164/2016
(Arising out of impugned final judgment and order dated 22/06/2016
in SCA No. 2554/2016 passed by the High Court Of Gujarat At
Ahmedabad)
RAJSHAH ENTERPRISES PVT.LTD. Petitioner(s)
VERSUS
C.P. MEENA DEPUTY COMMISSIONER OF INCOME TAX
& ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file additional documents and interim
relief)
Date : 08/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Manisha T. Karia, Adv.
Ms. Srishti Rani, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed. Pending interlocutory applications, if any, are disposed of. (Jayant Kumar Arora) Court Master (Renu Diwan) Assistant Registrar